(1)If, on an application made to a Judge of a High Court in Chambers [or Tribunal, as the case may be] by the Public Prosecutor of the State or by the Central Government, [or by a company prosecutor appointed under section 624A] [ Inserted by Act 65 of 1960, Section 204 (w.e.f. 28.12.1960).] it is shown that there is reasonable cause to believe that any person has, while he was an officer of a company, committed an offence in connection with the management of the company's affairs, and that evidence of the commission of the offence is to be found in any books or papers of or under the control of the company, an order may be made-(i)authorising any person named therein to inspect the said books or papers or any of them for the purpose of investigating, and obtaining evidence of the commission of, the offence; or(ii)requiring the [* * *] [ The words " managing agent, secretaries and treasurers or" omitted by Act 53 of 2000, Section 223 (w.e.f. 13.12.2000).] manager of the company or such other officer thereof as may be named in the order, to produce the said books or papers or any of them to a person, and at a place and time, named in the order.
